KARNAIL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE both these petitions are inter -linked and between the same parties, hence, these are being decided together.

(2.) IN both the cases, parties have filed compounding application along with the affidavits of the informants and victims of both the cases. The prayer has been made that their compounding applications be allowed and the entire proceedings arising out of the FIRs No. 96/2014 and 97/2014 dated 25.6.2014, lodged in the Police Station Gadarpur, District Udham Singh Nagar, be quashed. Both these FIRs include, inter alia, the offence of Section 307 IPC, which is a non -compoundable offence. Some of the petitioners are already in jail. So, consequently, they shall also be released.

(3.) LEARNED Counsel of the petitioners has relied upon the precedent of Hon'ble Apex Court rendered in the case of Dimpey Gujral v. Union Territory, Chandigarh and Others, 2013 11 SCC 497, wherein the another precedent of the Hon'ble Apex Court rendered in Gian Singh v. State of Punjab, 2012 10 SCC 303, has also been discussed.